Abdul Rajjak Mohd. Yosuf vs State Of Maha. Thr Secretary For ...
2016 Latest Caselaw 850 Bom

    wp1568.16.odt                                                                                                                  1/1 



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                         
                                  NAGPUR BENCH, NAGPUR.




                                                                                            
                                       WRIT PETITION No.1568 OF 2016
                                                                       
           (Abdul Rajjak Mohd. Yosuf  Vs. State of Maharashtra, through Secretary for Rural
                     Development Department, Mantralaya, Mumbai and others)
    __________________________________________________________________________




                                                                                           
    Office Notes, Office Memoramda of Coram,
    appearances, Court's orders of directions                                Court's or Judge's orders.
    and Registrar's Orders.
                                                     
                                                 Mr. M.A. Vaishnav, Advocate for the Petitioner.




                                                                         
                                        CORAM :  S.B. SHUKRE
                                                 ig              ,  J .
                                                                   
                                                       nd
                                        DATE    :   22
                                                           MARCH, 2016.

                                                              Issue notice to the respondents, returnable

on 5.4.2016.

Mr. A.M. Balpande, learned AGP waives

notice for respondent Nos.1,2 and 3.

Notice to indicate that the matter is likely

to be disposed of finally at the admission stage.

JUDGE

DWW